- Any Member of Fire Service who -(a)is found to be guilty of any violation of duty or wilful breach of any provisions of this Act or of any rule or order made thereunder; or(b)is found to be guilty of any act of cowardice; or(c)withdraws from the duties or resigns his office without permission or without having given previous notice of at least two months; or(d)being absent on leave fails, without reasonable cause, to report himself for duty on the expiration of such leave; or(e)accepts any other employment or office unless permitted under section 18,shall be punished with imprisonment which may extend to three months or with fine which may extend to an amount not exceeding three months' pay of such Member or with both.
